Section 11(i) in The Rules for the Destruction of Judicial Records, 1953
(i)Part A of cases tried by a Magistrate invested with powers under Section 30 of the Code of Criminal Procedure, in which he has inflicted a heavier punishment than might have been inflicted by a Magistrate of the First Class, provided that, if the sentence has not been fully executed, the record shall be preserved until the return of the warrant and then destroyed.
